GURDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest for possessing a commercial quantity of Etizolam, in violation of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act), has come up before this Court under Sec. 439 of CrPC, seeking bail.

(2.) Based on a chance recovery, on search of occupants of a two-wheeler, the police recovered 280 tablets of ETIZIP-0.5 (Etizolam) from the bag held by the petitioner Gurdeep Singh.

(3.) In paragraph 13 of the bail application, the accused declares no criminal antecedents.